PAWAN DUDEJA @ PAWAN AHLUWALIA Vs. JASMEET KAUR

JUDGEMENT

(1.) Petitioner impugns order dated 17.07.2019, whereby, the eviction petition filed by the respondent was allowed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from one room, bearing Shop No.2, in front portion of the ground floor of property in premises No.O-97, New Mahavir Nagar, New Delhi-110018 more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Learned senior counsel for the petitioners, under instructions from the petitioner No.2, who is present in Court in person, seeks leave to withdraw the petition.